Bhagwant Prasad Rajbhar vs State Of U.P.Through ...
2015 Latest Caselaw 3330 ALL

Citation : 2015 Latest Caselaw 3330 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Bhagwant Prasad Rajbhar vs State Of U.P.Through ... on 16 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3113 of 2001
 

 
Petitioner :- Bhagwant Prasad Rajbhar
 
Respondent :- State Of U.P.Through Secy.Vill.Development And 3 Ors.
 
Counsel for Petitioner :- Prahlad,Shyam Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No.110796 of 2015)

This is an application for withdrawal of the writ petition.

The submission of the learned Counsel for the petitioner is that petitioner appeared before this Court seeking his regularization on Class IV post at Zila Gramya Vikas Abhikaran, Kushi Nagar, but during the pendency of the present petition, the petitioner was appointed afresh in the same department on 29.12.2008, in pursuance to the same he is working in the department, therefore, he does not want to press the writ petition.

On due consideration, application is allowed.

Accordingly, the writ petition is dismissed as withdrawn.

Order Date :- 16.10.2015

Arvind